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[Cites 0, Cited by 1] [Section 8E] [Entire Act]

Union of India - Subsection

Section 8E(1) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(1)Notwithstanding that a certificate has been issued to the Recovery Officer for the recovery of any amount, the authorized officer may grant time for the payment of the amount, and thereupon the Recovery Officer shall stay the proceedings until the expiry of the time so granted.